Sunil @ Shani Narshi Koli vs State Of Gujarat

Gujarat High Court

Sunil @ Shani Narshi Koli vs State Of Gujarat on 5 May, 2026

                                                                                                                  NEUTRAL CITATION




                           R/CR.MA/3704/2026                                         ORDER DATED: 05/05/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                      CHARGESHEET) NO. 3704 of 2026
                      ==========================================================
                                         SUNIL @ SHANI NARSHI KOLI
                                                     Versus
                                          STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MS TASNIM A ZABUAWALA(10756) for the Applicant(s) No. 1
                      NOTICE THROUGH SPEED POST SERVED for the Respondent(s) No. 2
                      MS. MONALI H. BHATT, APP for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 05/05/2026

                                                                 ORDER

1) RULE. Learned APP waives service of rule for the respondent-State.

2) The present application is filed under Section 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11993003251386 of 2025 registered with Anjar Police Station, Kachchh East Gandhidham for the offences under Sections 137(2), 87, 64(2)(m) of the Bharatiya Nyaya Sanhita, 2023 and Sections 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.

3) Though notice was duly served to respondent No. 2 - original complainant, none appeared on her behalf.

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4) Learned advocate appearing for the applicant submits that applicant is innocent and has been falsely implicated in the offence. Investigation is over and chargesheet has been filed. The applicant is 18 years old and having no past antecedent. Considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

5) Learned APP appearing on behalf of the respondent-State has opposed the present application and submitted that, the victim was minor, hence, considering the conduct of the applicant, application does not deserve any consideration.

6) While granting bail, the Court has to consider the involvement of the accused in the alleged offence, the jurisdiction to grant bail has to be exercised on the basis of the well settled principles having regard to the facts and circumstances of each case and the following factors are to be taken into consideration while considering an application for bail:

(i) the nature of accusation and the severity of the punishment and the nature of the materials relied upon by the prosecution;

(ii) reasonable apprehension of tampering with the witnesses and threat to the complainant or the witnesses; (iii) reasonable possibility of securing the presence of the accused at the time of trial or the likelihood of his abscondence; (iv) character behaviour and standing of the accused and the circumstances which are peculiar to the accused; (v) larger interest of the public or the State and similar other considerations are required to be Page 2 of 5 Uploaded by GARVITA KACHHWAHA(HC02358) on Tue May 05 2026 Downloaded on : Tue May 05 22:43:01 IST 2026 NEUTRAL CITATION R/CR.MA/3704/2026 ORDER DATED: 05/05/2026 undefined considered.

7) I have heard the learned advocates appearing on behalf of the respective parties and perused the investigation papers. Following aspects have been considered:

(1) Investigation is over and charge-sheet is filed; (2) None of the offence alleged is punishable with life sentence or death penalty and are triable by the Court of JMFC; (3) Applicant is behind the bars since 15.11.2025; (4) There is nothing to be recovered or discovered from the applicant;

(5) Obviously commencement and conclusion of trial will take some time.

8) This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra vs. Central Bureau of Investigation reported in [2012]1 SCC 40 as well as in the case of Gudikanti Narasimhulu And Ors vs. Public Prosecutor, High Court of Andhra Pradesh reported in (1978)1 SCC 240. Obviously, the conclusion of trial will take time and keeping the accused behind the bars is nothing but amounts to pre-trial conviction and therefore, considering the celebrated principle of bail jurisprudence is that "bail is a rule and jail is exception" as well as the concept of personal liberty guaranteed under Article 21 of the Constitution of India, present application deserves consideration.

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9) In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R. No.11993003251386 of 2025 registered with Anjar Police Station, Kachchh East Gandhidham on executing a personal bond of Rs. 25,000/- (Rupees Twenty-five Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;

(a) not take undue advantage of liberty or misuse liberty;

(b) not act in a manner injurious to the interest of the prosecution & shall not obstruct or hamper the police investigation and shall not to play mischief with the evidence collected or yet to be collected by the police;

(c) surrender passport, if any, to the Trial Court within a week;

(d) not leave the State of Gujarat without prior permission of the Trial Court concerned;

(e) mark presence before the concerned Police Station once in every month for a period of six months between 11.00 a.m. and 2.00 p.m.;

(f) furnish the present address of his residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of Trial Court;

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(g) not to indulge in any illegal activity failing which learned trial Court shall issue warrant and cancel the bail of the applicant.

10) The authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter.

11) Bail bond to be executed before the lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.

12) At the trial, the trial Court shall not be influenced by the observations of preliminary nature qua the evidence at this stage made by this Court while enlarging the applicant on bail.

13) Rule is made absolute to the aforesaid extent. Direct service is permitted (HASMUKH D. SUTHAR,J) GARVITA Page 5 of 5 Uploaded by GARVITA KACHHWAHA(HC02358) on Tue May 05 2026 Downloaded on : Tue May 05 22:43:01 IST 2026